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[Cites 0, Cited by 0] [Section 27(4)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(4)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)Any person to alter or amend any pleading, unless he is satisfied that such application for compromise or withdrawal or application for such alteration or amendment is bona fide, and not collusive.